SRI SOHAN LAL VERMA Vs. DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the counsel for the respondents Sri Rajesh Gupta.

(2.) The respondent's counsel did not pray for time for filing counter affidavit and made his submissions without it.

(3.) This writ petition has been filed by the tenant/petitioner against the judgement and order dated 12.1.2018 passed by the Prescribed Authority/Judge Small Cause, Meerut, in P.A. Case No. 23 of 2016 (Subhash Chand Singhal Vs. Sohan Lal Verma) and the judgement and order dated 8.8.2018 passed by the District Judge Meerut in P.A. Appeal No. 53 of 2018 (Sohan Lal Verma Vs. Subhash Chand Singhal).